- (1.) It is contended by learned counsel for the petitioner that impugned order of recovery has been passed by the respondent no.4-District Magistrate, Rampur, against the petitioner on the basis of report of Mining Officer, which was submitted by him pursuant to an ex-parte enquiry with which the petitioner was never associated and without supplying the copy of the said report to the petitioner, hence the impugned orders having been passed in violation of principles of natural justice cannot be sustained and are liable to be quashed.
(2.) Learned Standing Counsel prays for and is allowed three days' time to seek instructions in the matter and produce the complete record.;